Section 2(5) in The Orissa House Rent Control Act, 1967
(5)"tenant" means any person by whom or on whose behalf rent is payable for any house and includes every person who from time to time derives title under a tenant, or a person continuing in possession after the termination of his tenancy otherwise than under, the provisions of this Act and shall include any person against whom a suit for ejectment is pending in a Court of competent Jurisdiction but not a person against whom a decree or order for eviction has been made by such a Court.
